ERODE V MANIKANDAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HCP No. 528 of 2004 is for a writ of Habeas Corpus directing the production of detenu Jeeva @ Raja before this Court and set him at liberty forthwith and further to declare Jeeva's detention for the past nine months in Cr.No. 340/2003 of the Palladam Police Station, the fourth respondent as illegal and consequently direct the first respondent to provide adequate punitive compensation to Jeeva @ Raja.

(2.) HCP No. 529 of 2004 is for a writ of Habeas Corpus directing the production of detenu Manickam before this Court and set him at liberty forthwith and further to declare Manickam's detention for the past 27 months in Cr.Nos. 22/01, 224/01, 6/02, 23/02, 76/00, 314/01 of the Police Stations of respondents 3, 5, 6 and 7 as illegal and consequently, direct the first respondent to provide adequate punitive compensation to Manickam.

(3.) The petitioner in both the petitions, who is a practising Advocate, of course claiming as a next friend of the detenu, seeks the above relief, purely on the grounds that the custody of the detenus by the respondents are illegal and that they are entitled for the defence of alibi.